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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(2) in The M.P. Society Registrikaran Adhiniyam, 1973

(2)On receipt by the society of the order under sub-section (1) it shall be the duly of the society and of all persons who are officers of the society to furnish such information or explanation to the best of their power.